Section 24(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)Before entering the sanctum sanctum or pooja gruha or any other portion held specially sacred within the premises of a religious institution or place of worship, the person authorised by or under sub-section (1) or the police officer referred to in sub-section (2), shall give reasonable notice to the trustee or head of the institution and shall have due regard to the religious practice or usage of the institution.
